Supreme Court of India
State Of Uttar Pradesh & Anr vs Mukund Lal Singh on 31 January, 2008
Bench: B.N. Agrawal, G.S. Singhvi
CASE NO.: Appeal (civil) 782 of 2006 PETITIONER: State of Uttar Pradesh & Anr. RESPONDENT: Mukund Lal Singh DATE OF JUDGMENT: 31/01/2008 BENCH: B.N. AGRAWAL & G.S. SINGHVI JUDGMENT:
JUDGMENT O R D E R With Civil Appeal Nos.3123/2006,620/2007,1415/2007,1416/2007, 3129/2007,2974/2007,2978/2007,2994/2007 and 4374/2007 Heard learned counsel for the parties.
In the facts and circumstances of the case, we are not inclined to interfere with the impugned orders.
The civil appeals are, accordingly, dismissed. It is made clear that the directions in the order dated 14th October, 2004, passed in Special Appeal No.869 of 2004 that the order of the learned Single Judge shall be given effect to strictly in accordance with Rule 3(1) of the Uttar Pradesh Absorption of Retrenched Employees of Government or Public Corporations in Government Service Rules, 1991, shall apply in all these appeals. I.A. No.7 is permitted to be withdrawn to take such remedy as is available to the applicant under law. I.A. No.5 is permitted to be withdrawn.